RAMVEER TYAGI Vs. R.T.A. CHAMBAL REGION

JUDGEMENT

(1.) THE Petitioner owns a goods transport vehicle bearing registration No. CIF/896 and has obtained a national permit, in his favour which is valid upto 29.3.2901. The registration certificate issued by the Regional Transport Authority regarding the aforesaid motor vehicle indicates that the aforesaid transport vehicle has front axle as well as rear axle with different axle weights. The authorisation for running the aforesaid transport vehicle issued by the transport authorities is however only upto 29.3.98 as recorded in the authorisation letter No. 2623/97 dated 29.9.97, a true copy of which has been filed as Annexure -P/5 to the Writ Petition.

(2.) THE petitioner has moved an application dated 16.3.98 seeking the authorisation certificate authorising him to ply the vehicle in question upto the validity of the national permit.

(3.) LEARNED Govt. Adv. representing the respondents has urged that the petitioner's transport vehicle does not fall within the category of a multi -axle vehicle and under the provisions contained in rule 88 of the Motor Vehicles Rules, 1989, brought into force from 26.9.93, it cannot be permitted to run beyond a period of 12 years which period has expired.